Rakesh Srivastava,J. - (1.) The above mentioned writ petition was filed in the year 1994 but it was only after a conditional order was passed by this Court, counter affidavit has been filed on behalf of respondent no.3.
(2.) Learned counsel for the petitioner states that counter affidavit filed on behalf of respondent no.3 is not in terms of the order dated 6.5.1994 passed by this Court.
(3.) Learned Standing Counsel prays for and is granted four weeks' time to file additional counter affidavit in the light of the order dated 6.5.1994.;